KANCHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for issuance of directions to respondent Nos.2 and 3 to protect the life and liberty of the petitioners at the hands of respondent Nos.4 to 6.

(3.) As per the averments made in the petition, the date of birth of petitioner No.1 is 10.02.2000 (copy of the Aadhar card is appended as Annexure P-l) and that of petitioner No.2 is 25.04.2000 (copy of the Aadhar card is appended as Annexure P-2). Petitioner No.2 is 13 days short of turning 21 years. It has further been averred that both the petitioners have developed a liking for each other and decided to solemnize their marriage. It has further been averred that the petitioners have tried their level best to convince their parents, however, the parents refused to accept their alliance and rather started threatening the petitioners that they would be eliminated. Both the petitioners belong to different castes and hence apprehend danger to their life and liberty.